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[Cites 0, Cited by 0] [Section 25(3)] [Section 25] [Entire Act]

Bombay Presidency - Subsection

Section 25(3)(iii) in The Bombay Homoeopathic Practitioners' Act, 1959

(iii)if the application together with the fees is returned within the period specified in such further individual notice, the Registrar shall inform the registered practitioner and the defaulter under certificate of posting, that the fees have been, received, and that the certificate of registration of the registered practitioner shall, subject to the provisions of this section, continue in operation, unless such certificate is duly cancelled under this Act. The Registrar shall give a fresh certificate of registration to the defaulter, which shall also likewise continue in operation;